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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(2) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

(2)Till such time as a superintendent is appointed, and, thereafter, if a superintendent is not appointed under bye-laws (1) within the prescribed time, the Commissioner or any officer appointed by him shall be deemed to be the Superintendent under these bye-laws.